Section 22(2) in Uttar Pradesh Chit Funds Act, 1975
(2)The foreman shall within fourteen days from the removal of the name of a defaulting subscriber under sub-section (1) -(a)give a notice of this fact to such defaulting subscriber; and(b)file with Registrar a true copy of the en try in the register referred to in clause (b) of sub-section (1).
